Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52] [Entire Act] State of Tripura - Subsection Section 52(2) in Tripura Municipal Act, 1994 (2)No person shall be entitled to be registered in the electoral roll of any Municipal area in more than one place.
